Supreme Court of India Judgements

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Category: Constitution

Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw

2024:INSC:292 SUPREME COURT OF INDIA FULL BENCH DELHI METRO RAIL CORPORATION LTD. — Appellant Vs. DELHI AIRPORT METRO EXPRESS PVT. LTD. — Respondent ( Before : Dr Dhananjaya Y Chandrachud,…

Constitution Election Laws

– The Appellant claimed ‘Mochi’ caste, which was validated and granted by the Scrutiny Committee – The Respondents’ argument that a reserved category in one state cannot be granted reservation in another state has no relevance in this case, as the Appellant’s claim was based on her forefathers’ genealogical caste history – The Scrutiny Committee verified the Appellant’s claim as applicable to Maharashtra – Considering the peculiar facts and circumstances, the instant appeals stand allowed.

Apr 7, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAVNEET KAUR HARBHAJANSING KUNDLES @ NAVNEET KAUR RAVI RANA — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : J.K. Maheshwari…

Constitution

The suit raises substantial constitutional questions regarding the interpretation of Article 131 and the extent of a state’s right to borrow under Article 293 – The court finds the issues raised require interpretation by a larger bench and refers the matter accordingly – The interim injunction sought by Kerala is denied, with the court stating that the observations made are for the limited purpose of this decision and do not affect the final outcome of the suit.

Apr 1, 2024 sclaw

(2024) INSC 253 SUPREME COURT OF INDIA DIVISION BENCH STATE OF KERALA — Appellant Vs. UNION OF INDIA — Respondent ( Before : Surya Kant and K.V. Viswanathan, J. )…

Constitution

State Bank of India (SBI) was directed to disclose details of Electoral Bonds purchased and redeemed, including purchaser names and bond denominations – The Election Commission of India (ECI) was ordered to publish the disclosed information on its website by a specific deadline – SBI sought an extension for compliance, which was denied, and the Court warned of contempt proceedings if the directions were not followed.

Mar 22, 2024 sclaw

SUPREME COURT OF INDIA CONSTITUTION BENCH STATE BANK OF INDIA — Appellant Vs. ASSOCIATION FOR DEMOCRATIC REFORMS AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI., Sanjiv…

Constitution

Allegations were based on WhatsApp status messages that were considered to promote disharmony or feelings of enmity, specifically regarding the abrogation of Article 370 and Independence Day of Pakistan – The Court analyzed the intention behind the messages, referencing past judgments and the importance of freedom of speech under Article 19(1)(a) of the Constitution – The Court quashed the FIR, stating that the appellant’s messages were an expression of protest within his rights, and continuing the prosecution would be an abuse of the process of law

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JAVED AHMAD HAJAM — Appellant Vs. STATE OF MAHARASHTRA AND ANOTHER — Respondent ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. )…

Constitution

Bribery: Not protected by parliamentary privilege, as it is not in respect of anything said or any vote given by a member, and it is a criminal offence that does not arise out of the exercise of legislative functions Courts and House: Exercise parallel jurisdiction over allegations of bribery, as the House can take disciplinary action to restore its dignity, while the courts can prosecute the offenders under the criminal law The majority judgment in PV Narasimha Rao v. State (CBI/SPE) did not consider the evolution of law in the US and relied solely on the dissenting opinion in United States v. Brewster to conclude that members of Parliament in India are immune from prosecution for bribery under Article 105(2) of the Constitution

Mar 8, 2024 sclaw

SUPREME COURT OF INDIA 7 JUDGE BENCH SITA SOREN — Appellant Vs. UNION OF INDIA — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI, A.S. Bopanna, M.M. Sundresh, Pamidighantam…

Constitution

Rupa Ashok Hurra vs. Ashok Hurra & Anr (2002) 4 SCC 388 – This landmark case established the concept of curative petitions and the requirements for filing them – We do not think any case has been made out by the appellant for invoking the curative jurisdiction to take relook into the appellants case. Hence, we refrain from entertaining the curative petitions. We do not think any purpose would be served in sending the matter back to the Chamber Judge for instructions in the given circumstances.

Mar 8, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S BRAHMAPUTRA CONCRETE PIPE INDUSTRIES ETC. ETC. — Appellant Vs. THE ASSAM STATE ELECTRICITY BOARD AND OTHERS — Respondent ( Before : Aniruddha Bose…

Constitution

Refund of excess price paid over the notified price in e-auction – The Supreme Court allowed the appeal of the appellant and directed the respondent to pay the refund amount with interest @ 12% per annum for the relevant periods, within two months, failing which the officers concerned would be personally liable.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. DOMCO SMOKELESS FUELS PVT. LTD — Appellant Vs. STATE OF JHARKHAND AND OTHERS — Respondent ( Before : B.R. Gavai and Sandeep Mehta,…

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Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) – Section 302, read with 34 – Murder – The Supreme Court found that the High Court did not properly address whether the Trial Court’s acquittal was a plausible conclusion from the evidence – The Supreme Court emphasized that the burden of proof lies with the prosecution and that the accused do not have to prove their innocence unless there is a statutory reverse onus – The Supreme Court concluded that the evidence did not warrant overturning the acquittal, as the Trial Court’s view was possible and not perverse.

Apr 14, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Section 302 – Murder – Dispute over a blocked pathway – The Court found no evidence of provocation by the deceased that would justify the appellants’ brutal attack, nor any exercise of the right to private defence – The Court applied principles from previous judgments to determine the lack of private defence and the presence of intention to cause harm – The Supreme Court concluded that the appellants’ actions were not in self-defence and that their intention was to inflict harm, affirming the lower courts’ decisions.

Apr 14, 2024 sclaw
Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw